NARAYANA C Vs. DEPUTY GENERAL MANAGER BTS DIVN

JUDGEMENT

(1.) These six writ petitions raise common questions of law and fact Hence they are being disposed of by this common order.

(2.) All the petitioners were conductors on the establishment of the Karnataka State Road Transport Corporation (hereinafter referred to as 'the Corporation') established under the provisions of the Road Transport Corporation Act, 1950 (hereinafter referred to 'as 'the Act'. Disciplinary proceedings were instituted against each of the petitioners and after finding them guilty of the charges framed against them, they have been dismissed from service by separate orders passed by the Deputy General Manager of the Corporation on the dates mentioned hereinafter: W.P.No. Name of the Petr. Date of dismissal. 1038/77 1758/77 1754/77 2270/77 2422/77 2517/77 R.G. Narayana Narasimha Murthy H.L.Rangaiah C.Thimmaiah Julappa C.Venkatarayappa 31-7-1977 30-9-1976 17-6-1976 26-2-1977 26-4-1976 6/11-8-1976 The petitioners have presented these writ petitions praying for quashing of the aforesaid orders passed by the Deputy General Manager dismissing them from service.

(3.) A preliminary objection has been raised on behalf of the respondent to the effect that as specific statutory remedy by way of appeal under Rule 30 of the Karnataka State Road Transport Corporation, Servants (Conduct and Discipline) Regulations, 1971 (hereinafter referred to as 'the Regulations') is "provided and as the petitioners have not availed of that statutory remedy before approaching this Court, this Court has no jursdiction to entertain the writ petition in view of clause(3) of Art.226 of the Constitution.